Section 321 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
321. permitted to peruse the same at any reasonable time free of charge;
Power of the Government to make rules in lieu of bye-laws.- (1) If, inrespect of any of the matters specified in section 318, the corporation has failed to makeany bye-laws or if the bye-laws made by it are not, in its opinion adequate, theGovernment may make rules providing for such matters to such extent as it may thinkfit.(2)The rules made under this section, may add to, alter, or cancel any bye-law made by the corporation.(3)Before making any rule under this section, the Government shall give the
